KARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner - Karnail Singh was convicted by Sub Divisional Judicial Magistrate, Sardulgarh vide his judgment dated 5.4.2010 and sentenced him to undergo rigorous imprisonment for one year and fine of Rs. 1,000/- and in default of payment of fine, to further undergo simple imprisonment for two months for commission of offence under Section 304-A IPC.

(2.) The aforesaid judgment of the Judicial Magistrate Ist Class, Sardulgarh was affirmed by Additional Sessions Judge (Ad hoc), Fast Track Court, Mansa vide judgment dated 4.9.2010.

(3.) The instant revision petition has been filed by the petitioner challenging the aforesaid judgment. Along with this revision petition, an application for condonation of delay of 107 days in filing this revision petition has also been filed.